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The Council Of Scientific And ... vs Rudra Prasad Chatterjee on 2 August, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

                                                     1

     ITEM NO.15                  Court 7 (Video Conferencing)             SECTION XVI

                                 S U P R E M E C O U R T O F      I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                 No(s).   7985/2021

     (Arising out of impugned final judgment and order dated 04-09-2020
     in WPCT No. 42/2020 passed by the High Court At Calcutta)

     THE COUNCIL OF SCIENTIFIC
     AND INDUSTRIAL RESEARCH (CSIR) &ORS.                                  Petitioner(s)

                                                   VERSUS

     RUDRA PRASAD CHATTERJEE & ORS.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.70319/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.70318/2021-DELETING THE NAME
     OF PETITIONER/RESPONDENT )

     Date : 02-08-2021 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)               Mr.   P.S. Patwalia, Sr. Adv.
                                     Mr.   Praveen Swarup, AOR
                                     Ms.   Payal Swarup, Adv.
                                     Mr.   Ameet Singh, Adv.
                                     Ms.   Pareena Swarup, Adv.
                                     Mr.   Raghvendra Shukla, Adv.
                                     Mr.   K.P. Singh, Adv.

     For Respondent(s)               Mr. Kanu Agrawal, Adv.
                                     Mr. Rajat Mittal, AOR


                         UPON hearing the counsel the Court made the following
                                               O R D E R

The names of respondent Nos.2 to 6 are deleted from the array of parties as they are stated to be proforma Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.08.02 parties.

Reason:

Application for exemption from filing C/C of the impugned judgment is allowed.  2 Issue notice.

Learned counsel for respondent No.1/caveater accepts notice.

Counter affidavit be filed within three weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.

In the meantime, the operation of the impugned order to the extent it grants benefit to the respondent(s) after dismissing the petition is stayed. [ASHA SUNDRIYAL] [BEENA JOLLY] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)